Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(4) in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (4)The State Government may by notification authorise any officer to exercise its power under this section in respect of all or any of the grounds specified therein.
